Section 57(1) in Rajasthan Muslim Wakf Regulations, 1964
(1)The authority which made the order appealed against may with hold the appeal if,-(i)it is an appeal against an order from which no appeal lies;(ii)it does not comply with any of the provisions of regulation 56(2);(iii)it is not submitted within the period specified in regulation 56(1) and is not accompanied by an application for condonation of delay; or(iv)it is an appeal of an appeal already decided and no new facts or circumstances are adduced;Provided that an appeal with-held on the ground only that it does not comply with the provisions of regulation 56(2) shall be returned to the appellant and if re-submitted within one month thereof after compliance with the said provisions, shall not be with-held.
